LAKSHMANAN Vs. STATE

JUDGEMENT

(1.) THIS appeal has been directed against the conviction and sentence imposed on the two appellants on 7.11.1989 by the First Additional Assistant Sessions Judge, Coimbatore Division at Coimbatore.

(2.) THE brief facts of the prosecution case may be stated thus: On 5.12.1988 at 4.45 a.m., the appellants 1 and 2 way laid one Reeman Sundarsingh, who was working as a Police Constable, at that time, at Coimbatore, at Bharathiyar Road near Bharathiyar Park, stabbed him with knives causing injuries and relieved from P.W.1 a gold chain weighting 1 1/4 sovereigns, Rs.200 in cash and H.M.T. watch.

(3.) WHEN the trial of the case was taken up by the First Additional Assistant Sessions Judge, Coimbatore, after committal by the Judicial Magistrate, both the appellants denied the offence and claimed to be tried. The learned First Additional Assistant Sessions Judge on an appreciation of the evidence placed before him, reached the conclusion that the prosecution has proved the guilt of the accused beyond reasonable doubt, and recorded a finding of conviction and sentenced each of the appellants to undergo R.I. for a period of seven years. The correctness of the same is being challenged in this appeal.